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Co-Operative Societies Act 2008 43. Notice of meetings 1. A society shall give at least ten days notice of any annual or special meeting to its members- a. by sending the notice by mail to the members, at the addresses given in the register of members; or b. by inserting the notice in not less than 2 issues of a newspaper circulated in and posting the notice in a place that, in the opinion of the directors, is prominent and accessible to members. 2. Notwithstanding any other provision of this Act, where a society is required to send a statement, agreement, proposal or other document to its members with a notice of a meeting and decides to insert the notice of a meeting in a newspaper pursuant to paragraph (1)(b) , the society shall- a. in the notice, inform the members of the document, along with a description of the document that, in the opinion of the directors, is adequate to describe its nature; and b. make a copy of the document available to any member or delegate who requests it. 1. 2. 3. The notice of any special meeting must specify the purpose for which the meeting is being called. 4. The proceedings or the business transacted at a general meeting are deemed not to be invalidated by reason only of the non-receipt by a member of notice of the meeting.    |
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